LAWS(HPH)-2012-6-223

SARDA DEVI Vs. STATE OF H.P.

Decided On June 12, 2012
SARDA DEVI Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) THE writ petition is disposed of, so also the pending applications, if any.